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[Cites 0, Cited by 0] [Section 161(2)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2)(l) in The Tripura Land Revenue And Land Reforms Act, 1960

(l)the determination of the amount of ad interim compensation (m) The manner in which and the period within which creditors may prefer their claims before the claims officer and the procedure to be followed in the disposal of such claims;